Section 29(1) in Rajasthan Co-operative Societies Act, 2001
(1)Where the Government has -(a)subscribed to the share capital of a co-operative society; or(b)assisted indirectly in the formation or augmentation of the share capital of a co-operative society as provided in Chapter VII; or(c)guaranteed the repayment of the principal and payment of interest of debentures issued by a co-operative society; or(d)guaranteed the repayment of principal amount and payment of interest on loans and advance to a co-operative society, the Government or any authority specified by the Government in this behalf shall have the right to nominate not more than three members on the committee of a co-operative society :Provided that such nominees shall only be Government servants :[Provided further that the State Government shall have right to nominate only one member on the committee of the Apex Co-operative Bank and. Central Co-operative Bank if the Government has subscribed to the share capital and shall not nominate any member on the committee of a primary agricultural credit society irrespective of the Government's subscription to the share capital."; and] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.][Provided further that if such society is an apex society, the Government or any authority specified by the Government in this behalf shall also have right to nominate not more than two additional members from amongst person having such expertise, as many be prescribed, in any of the fields like production, marketing, management etc. of the business of the concerned apex society or of the societies foe operation of which it provides facilities.] [Proviso Added by Notification No F. 2(13) Vidhi/2/2007 dated 8-10-2007.]
